N HABIBUNNISSA AMMAL Vs. D SARADAMBAL

JUDGEMENT

(1.) This memorandum of civil revision is directed against the Judgment and Decree dated 24-1-2003 and made in R. C.A. No. 3 of 2000, on the file of the learned Rent Control Appellate Authority (Subordinate Judge), Tiruvarur, confirming the Judgment and Decree dated 26-3-1999 and made in R.C.O.P. No. 30 of 1997, on the file of the learned Rent Controller (District Munsif), Tiruvarur.

(2.) The revision petitioner herein has filed a petition, under Section 10(2)(i) of the Tamil Nadu Buildings (Lease & Rent Control Act, 1960 in R. C.O.P. No. 30 of 1997 on the file of the learned Rent Controller (District Munsif) Tiruvarur, against the respondent herein for eviction on the following three grounds: i. Wilful default in payment of rent, ii. For demolishing and re-construction; and iii. For own occupation.

(3.) The revision petitioner has alleged in her petition that the respondent was inducted into the tenanted property as a tenant on a monthly rent of L 100/-. The tenancy is only in the form of oral.